Y C SESHAIAH Vs. GOVERNMENT OF ANDHRA

JUDGEMENT

(1.) Rule Nisi.

(2.) With the consent of the learned Counsel for the petitioners and the learnedGovernment Pleader for Revenue writ petition washeard finally and disposed of at the admission stage.

(3.) Notification dt.12-9-1998 issued by the State Government acting undersub-sections (1) and (2) of Section 3 of the A.P.Districts (Formation) Act, 1974 including Itugullapadu, Savisettipalle and Ramapadu villages into proposed New Revenue Mandal "Sri Avadhuta Kasinayana Mandal" is called in question in this writ petition.